AI Structured Summary
Not yet generated for this judgment
Judgment
Kurian Joseph, C.J.—These petitions are filed with the following prayers. The respective prayers in the writ petition read as follows:
CWP No. 3916 of 2010
I. Directing respondents to release the rout permits in favour of the petitioner for the following routes:
(i) Dharamshala-Mandi (1 RT);
(ii) Kangra-Mandi (1 RT);
(iii) Kangra-Dharamsala(4 RT);
(iv) Palampur-Bharmour(2 RT).
II. Directing the respondents to consider the representation of the petitioner Annexure P-6, within a time bound period and take appropriate steps in view of Annexures P-3 & P-4 and release the permit in view of these Annexures, after their renewal, in accordance with the provisions of Motor Vehicles Act, 1988 (as amended upto date).
CWP No. 3918 of 2010
I. Directing respondents to release the rout permits in favour of the petitioner for the following routes:
Dharamshala - Awaha Devi via Hamirpur (1 RT).
II. Directing the respondents to consider the representation of the petitioner Annexure P-5, within a time bound period and take appropriate steps in view of Annexures P-2 & P-3 and release the permit in view of these Annexures, after their renewal, in accordance with the provisions of Motor Vehicles Act, 1988 (as amended upto date).
CWP No. 3923 of 2010
I. Directing respondents to release the rout permits in favour of the petitioner for the following routes:
(i) Chamunda - Una via Kangra - Jawalaji - Chintpurni 1 Return Triip (RT);
(ii) Dhangu - Mandi via Kangra - Palampur - Baijnath (2 single trips).
II. Directing the respondents to consider the representation of the petitioner Annexure P-6, within a time bound period and take appropriate steps in view of Annexures P-3 & P-4 and release the permit in view of these Annexures, after their renewal, in accordance with the provisions of Motor Vehicles Act, 1988 (as amended upto date).
It is seen that the petitioners have submitted their grievance before the RTA, Dharamsala by representations (Annexure P-5 in CWP No. 3918 of 2010 and Annexure P-6 in CWP Nos. 3916 and 3923 of 2010) in each case.
There will be a direction to the RTA, Dharamsala to consider those representations and take appropriate action thereon in accordance with law within two months on the production of copy of this judgment alongwith the copy of the respective writ petitions. It is made clear that while taking the decision, as above, precedent in the matter, including Annexure P-7, will be taken note of
All the writ petitions stand disposed of, so also the pending application(s), if any. Copy dasti.